Section 25(4) in Andhra Pradesh Cotton Seeds (Regulation of Supply, Distribution, Sale and Fixation of Sale Price) Rules, 2007
(4)Where a Seed Inspector takes any action under sub-section (2) of Section 8 of Ordinance,-(a)he shall use all dispatch in ascertaining whether or not the cotton seed contravenes any of the provisions of Section 4 of the Ordinance and if it is ascertained that the cotton seed does not so contravene, forthwith revoke the order passed under the said section, as the case may be, take such action as may be necessary for the return of the stock of the cotton seed detained or seized as per the provisions of Code of Criminal Procedure, 1973;(b)If he seizes the stock of the cotton seed, he shall, as soon s may be, inform the magistrate concerned in Form V and take orders for the custody thereof;(c)without prejudice to the institution of any prosecution, if the alleged offence is such that the defect may be removed by the possessor of the cotton seed, he shall, on being satisfied that the defect has been so removed, forthwith revoke the orders passed under the said rule.
